Supreme Court - Daily Orders
Union Of India By Police Inspector Cbi vs A.G. Ashok on 8 August, 2019
Bench: N.V. Ramana, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.1176 OF 2015
UNION OF INDIA BY POLICE INSPECTOR CBI … APPELLANT
Versus
A.G. ASHOK … RESPONDENT
O R D E R
This appeal, by way of special leave, is directed against
order dated 05.09.2012 passed by the High Court of Karnataka at
Bangalore in Criminal Petition No.2161 of 2009, whereby the High
Court allowed the petition filed by the respondent herein and
quashed the proceedings pending against him.
Having heard learned counsel for the parties and perusing
the material placed before us, we are of the view that the issue
raised in the instant appeal is similar to the one decided by this
Court on 28.02.2014 in Criminal Appeal No.517 of 2014 @
SLP(Crl.)No.6138 of 2006 – Central Bureau of Investigation, ACB,
Mumbai vs. Narendra Lal Jain & Ors., reported in (2014) 5 SCC 364.
The appeal is accordingly dismissed in view of the order
passed by this Court in Criminal Appeal No.517 of 2014 @
SLP(Crl.)No.6138 of 2006 – Central Bureau of Investigation, ACB,
Mumbai vs. Narendra Lal Jain & Ors., reported in (2014) 5 SCC 364.
.........................J.
(N.V.RAMANA)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2019.08.19
17:27:49 IST
Reason:
........................J.
(AJAY RASTOGI)
NEW DELHI;
AUGUST 08, 2019.
ITEM NO.103 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s).1176/2015
UNION OF INDIA BY POLICE INSPECTOR CBI Appellant(s)
VERSUS
A.G. ASHOK Respondent(s)
(in the month of august, 2019
IA No. 13867/2013 - STAY APPLICATION)
Date : 08-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Appellant(s) Ms.Diksha Rai, Adv.
Mr.Arvind Kr.Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr.S.D.Dwarakanath, Adv.
Ms.Manju Jetley, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in view of the order passed by this Court in Criminal Appeal No.517 of 2014 @ SLP(Crl.)No.6138 of 2006 – Central Bureau of Investigation, ACB, Mumbai vs. Narendra Lal Jain & Ors., reported in (2014) 5 SCC 364.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)